- A stranger to a suit, appeal, motion, or other proceeding may, after final decree or final order, obtain upon an application an order for a copy or copies of any decree, order, pleading paper or document in the record, other than an exhibit and may, for sufficient reason shown to the satisfaction of the judge obtain upon application at any time before final decree or final order, an order from the Presiding Officer for a copy or copies of any decree order, pleading, paper or other document in record other than an exhibit.No order for a copy of an exhibit shall be made on the application of stranger to the suit, appeal, motion or proceeding in which such exhibit was produced unless along with the application is filed a properly authenticated consent, in writing, or the person who produced such exhibit to granting of an order for the copy.
